Ministry Of Civil Aviation (Height Restrictions For Safeguarding Of Aircraft Operations) Amendment Rules, 2022

[21 June 2022]

G.S.R. 465(E).-In exercise the powers conferred by sub-section (1) and clause (o) and clause (r) of sub-section (2) of section 5 read with section 9A and provisio to section 14 of the Aircraft Act, 1934 (22 of 1934), the Central Government hereby makes the following rules further to amend the Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015 namely:-

Rule - 1.Short title and commencement

(1)     These rules shall be called the Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Amendment Rules, 2022.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2.

In the Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015, in Schedule-II, in paragraph 1, in sub-paragraph 1.3, in clause 1.3.1.4, the following proviso shall be inserted namely:-

"Provided that in case the threshold has been displaced permanently, as declared by the concerned airport operator and approved by the Director General of Civil Aviation, the displaced threshold shall be taken as reference point for determining the approach.".